Section 83(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)[ The Agriculture Committee and the Animal Husbandry and Dairy Committee shall be placed in charge of one Chairman, and the Social Welfare Committee shall be placed in charge of another Chairman who shall be a person belonging either to a Scheduled Caste or a Scheduled Tribe or a Nomadic Tribe or a Vimukta Jati.] [Sub-section (3) was substituted for the original by Maharashtra 6 of 1975, Section 27(3).]
